(1.) The matter was finally heard on 22/4/2024 and today the order is being pronounced.
(2.) By the instant review petition filed under Sec. 114 read with Order XLVII Rule 1 of the Code of Civil Procedure, the petitioner is seeking recall of judgment dtd. 13/4/2023 passed in First Appeal No.471/2016 (Chinta Singh and others v. S.L. Nomaan and others).
(3.) To appreciate the rival legal contentions urged on behalf of the parties, the relevant facts, in a nutshell, are that this review petition has been filed by defendant No.6. Respondent No.1 herein is plaintiff, who had filed a civil suit registered as C.S.No.121-A/2007 in the Court of First Additional District Judge, Bhopal against the review petitioner and respondents Nos.2 to 16.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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